REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO. LTD. Appellant

V/S

Shobha Pandurang Dabhole Respondents

Referred Judgements :-

DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
NATIONAL INSURANCE COMPANYLTD VS. INDIRA SRIVASTAVA [REFERRED TO]
APSRTC VS. M RAMADEVI [REFERRED TO]
DHARAMPAL VS. U P STATE ROAD TRANSPORT CORPN [REFERRED TO]
RANJANA PRAKASH VS. DIVISIONAL MANAGER [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. VAISHALI HARISH DEVARE [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]
KAJAL VS. JAGDISH CHAND [REFERRED TO]
SUREKHA AND ORS. VS. SANTOSH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Admit. In view of narrow controversy involved, the appeal is taken up for final disposal with consent of learned counsel for the parties.

(2.) The appeal is filed by the Insurance Company challenging Judgment and Award dtd. 12/2/2021 passed in Motor Accident Claim Petition No. 88/2014 by Member of Motor Accident Claims Tribunal, Islampur, District Sangli. Under the said impugned Judgment and Award, the Appellant-Insurance Company along with owner and driver of the offending vehicle, has been directed to pay jointly and severally an amount of Rs.13,90,000.00 inclusive no-fault liability to the Claimants with interest @ 7 % per annum from the date of claim application till realization.

(3.) Few facts necessary for disposal of this appeal, are as under.

Click here to view full judgment.

NATIONAL INSURANCE CO. LTD. Vs. SHOBHA PANDURANG DABHOLE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address